Section 99 in Rajasthan District Board Account Rules
99.
(a)Special care shall be taken that all bill, cheques etc., passed for payment at the Board are paid on the same day and that no payment is made, except under the written pay order of the Chairman of the Board.(b)When a bill is presented by a person who is not the actual payee or his duly authorised agent, he may be required to produce a letter authorising him to take the payment. The signature of the messenger or his thumb impression, if illiterate, shall be taken on the bill as a proof that the messenger actually received the money on behalf of the payee. In cases in which the endorsement on a bill is unauthorised, incomplete or otherwise irregular, the Chairman/Secretary shall refuse payment of the bill and return it to the person who presents it with a memorandum explaining why payment is refused.(c)Special precautions must be taken by the Secretary as regards all bills and documents showing signs of alteration, and if such documents be frequently received from any office, the attention of the head of the office shall be formally drawn to the irregularity. No document bearing the erasure can be accepted and payment on such document shall be refused by the Secretary and a fresh document called for.(d)When a person not in a Board's employment claims payment for work done, services rendered, or articles supplied, the Chairman/Secretary shall, use special precautions for satisfying himself of the identity of the applicant for payment.(e)In cases in which money due by the Board is paid by Postal Money Order, the cost of remittance shall in the absence of any special rule or order to the contrary be borne by the payee.
